Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 351] [Entire Act] State of Jharkhand - Subsection Section 351(a) in Bihar Education Code, 1961 (a)Leave cannot be claimed as of right. In cases of exigency leave may be refused or revoked, or leave for a shorter period than that prayed for may be given.
